Section 126 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
126. Repeals.
- With effect from the commencement of this Act, -(a)the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 (15 of 1954), the Punjab Tenancy Act, 1887 (16 of 1887), the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955), the Himachal Pradesh Tenants (Rights and Restoration) Act, 1952 (55 of 1954), the Himachal Pradesh (Transferred Territory) Tenants (Protection of Rights) Act, 1971 (15 of 1971), the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 (15 of 1954), the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1953 (8 of 1953), and the Punjab Security of Land Tenures Act, 1953 (10 of 1953), as amended from time-to-time, are hereby repealed in their application to respective areas of Himachal Pradesh;(b)so much of any other law as is inconsistent with the provisions of this Act shall be deemed to be and is hereby repealed;(c)the words "Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953" (15 of 1954), wherever occurring in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), or in any other enactment for the time being in force, shall be substituted by the words "the Himachal Pradesh Tenancy and Land Reforms Act, 1972".
